Section 132(3) in The Code of Criminal Procedure, 1973
(3)In this section and in the preceding section of this Chapter, -(a)the expression, "armed forces" means the military, naval and air forces, operating as land forces and includes any other armed forces of the Union so operating;(b)"officer", in relation to the armed forces, means a person commissioned, gazetted or in pay as an officer of the armed forces and includes a junior commissioned officer, a warrant officer, a petty officer, a non-commissioned officer and a non-gazetted officer;(c)"member" in relation to the armed forces, means a person in the armed forces other than an officer.B. Public Nuisances
